High Courts28 Sept 2007
Radhabai and Others Vs Suresh and Others
Madhya Pradesh High Court · (2008) ACJ 1831
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 9 of 51
High Courts27 Sept 2007Allowed
Indira Kumari Jain Vs Vishnu Kumar Pawar
Madhya Pradesh High Court · (2008) 1 MPLJ 349
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f), 25
High Courts27 Sept 2007
Dy. C.M.E. Sub Area Manager Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) 116 FLR 421 : (2007) ILR (MP) 1187 : (2008) 2 JLJ 85 : (2008) 1 LLJ 312 : (2008) 1 MPHT 28 : (2008) 1 MPLJ 60
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12, 22
High Courts27 Sept 2007Dismissed
Dr. Jogendra Singh Vs Virendra
Madhya Pradesh High Court · (2008) 1 MPLJ 584
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(d), 12(1)(i)
High Courts27 Sept 2007Allowed
P.K. Dubey and Others Vs Sharda Grameen Bank and Others
Madhya Pradesh High Court · (2007) 09 MP CK 0077
Regional Rural Banks Act, 1976 — Section 17, 29
High Courts27 Sept 2007
Sonali and Others Vs Dinesh and Others
Madhya Pradesh High Court · (2008) ACJ 1534
High Courts26 Sept 2007Allowed
Satya Narayan Patjdar Vs Additional Commissioner, Ujjain and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 505
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 91
High Courts26 Sept 2007Allowed
Keshav Das Agrawal and Others Vs General Manager, UCO Bank and Others
Madhya Pradesh High Court · (2008) 3 BC 360
Limitation Act, 1963 — Section 5Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 22
High Courts26 Sept 2007Dismissed
Kankar Munjare Vs Gaurishanker Bisen and Returning Officer
Madhya Pradesh High Court · (2007) ILR (MP) 1636 : (2008) 1 MPHT 321 : (2008) 1 MPLJ 418
Representation of the People Act, 1951 — Section 100, 123, 78, 80A, 81
High Courts26 Sept 2007Allowed
State of Madhya Pradesh Vs Raju alias Raj Kumar
Madhya Pradesh High Court · (2008) CriLJ 467 : (2008) 1 JLJ 151 : (2008) 1 MPJR 126
Penal Code, 1860 (IPC) — Section 302, 376(2)(f)
High Courts26 Sept 2007Allowed
Ramesh Vs Mohd. Sahid and Others
Madhya Pradesh High Court · (2008) ACJ 1678
Motor Vehicles Act, 1988 — Section 173
High Courts25 Sept 2007Allowed
Ramniwas Vs State of M.P. Ors.
Madhya Pradesh High Court · (2008) 3 JLJ 136 : (2008) 2 MPJR 378 : (2008) 2 MPLJ 297
Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Clauses Act, 1957 — Section 2(25)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69, 69(1), 69(1)(4), 70, 70(1)(2)
High Courts25 Sept 2007Dismissed
Narmada Bai Lambhate Vs Shakuntala Idane (Soni)
Madhya Pradesh High Court · (2008) 2 MPHT 222 : (2008) 1 MPLJ 359
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 23A, 32, 39, 39(1)
High Courts25 Sept 2007Allowed
Jam Singh Vs State of M.P.
Madhya Pradesh High Court · (2008) ILR (MP) 915 : (2008) 1 MPHT 329
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 162Evidence Act, 1872 — Section 159Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts25 Sept 2007Allowed
Tomar Construction Company Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) 1 MPHT 164 : (2008) 2 MPLJ 40
Madhya Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006 — Rule 3(1)Madhya Pradesh Minor Minerals Rules, 1996 — Rule 50(14)
High Courts25 Sept 2007Dismissed
Ashok Kumar and Another Vs Late S.R. Verma through L.Rs. and Others
Madhya Pradesh High Court · (2008) 1 MPHT 114 : (2010) 2 MPJR 178 : (2008) 3 MPLJ 582
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts25 Sept 2007
Mangilal and Others Vs Dambarlal and Another
Madhya Pradesh High Court · AIR 2008 MP 118 : (2008) 1 MPHT 68 : (2007) 4 MPLJ 200
Registration Act, 1908 — Section 17, 49
High Courts25 Sept 2007Allowed
Medha Patkar Vs State of M.P. and Another
Madhya Pradesh High Court · (2008) CriLJ 47 : (2007) ILR (MP) 1618 : (2007) 4 MPHT 219
Constitution of India, 1950 — Article 19, 21, 22, 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 107, 151Penal Code, 1860 (IPC) — Section 147, 186, 341
High Courts25 Sept 2007Allowed
Anandilal Chourasia and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 257 : (2007) ILR (MP) 1183 : (2008) 1 JLJ 200 : (2007) 4 MPHT 501 : (2007) 3 MPJR 223 : (2007) 4 MPLJ 472 : (2008) 1 RCR(Civil) 733 : (2008) 1 RCR(Criminal) 546
Constitution of India, 1950 — Article 14, 154, 226, 37, 38
High Courts25 Sept 2007Dismissed
Lilli @ Surendra Pandey and Another Vs State
Madhya Pradesh High Court · (2009) ILR (MP) 1394 : (2008) 1 MPHT 309
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34